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[Cites 0, Cited by 0] [Section 12D(4)] [Section 12D] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12D(4)(i) in Himachal Pradesh University Act, 1970

(i)the amount of subsistence allowance may be increased by a suitable amount, not exceeding fifty percent of the subsistence allowance admissible during the period of first three months, if, in the opinion of the Chancellor, the period of suspension has been prolonged for reasons to be recorded in writing, not directly attributable to the Pro- Vice-Chancellor;